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Delhi HC Stays Summons Issued to BJP MLA Vijender Gupta in Criminal Defamation - (25 Nov 2021)

CRIMINAL

Delhi High Court has stayed a trial court order by which summons was issued to BJP MLA Vijender Gupta in a criminal defamation case filed by Delhi Cabinet Minister Kailash Gahlot for allegedly making defamatory remarks about him over procurement of 1,000 low-floor buses.

Tags : DELHI HIGH COURT   BJP MLA VIJENDER GUPTA  

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